S. RAVI Vs. DISTRICT COLLECTOR, CHENGALPATTU

JUDGEMENT

(1.) Subject matter of captioned main 'Writ Petition' ['WP' for the sake of brevity] is Survey No.73/1A (part), New Survey No.313/3 situate in Ottiambakkam Village, St.Thomas Mount Panchayat Union, Tambaram Taluk, Chengalpattu District' [hereinafter 'said property' for the sake of convenience].

(2.) Alleging that said property is a pond (Fl;il), R4 has issued a 'notice dtd. 12/4/2025' {hereinafter 'impugned order' for the sake of convenience and clarity} under Sec. 131(2) of 'Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)' [hereinafter 'said Act' for the sake of convenience and clarity].

(3.) Captioned main WP has been filed with a prayer for issue of certiorarified mandamus. Certiorari limb assails impugned notice. As regards the mandamus limb, a directive to R3 (Tahsildar, Tambaram Taluk Office, Tambaram) is sought qua 'representations dtd. 15/4/2025 sent by writ petitioners' ('said representations' for the sake of convenience).